GNCT OF DELHI Vs. ROHTAS SINGH

JUDGEMENT

(1.) The petitioner assails the order dated 21st February, 2014 passed by the Central Administrative Tribunal allowing O.A.No.3574/2012 directing the petitioner herein to treat the period between which the respondent herein was dismissed from service till the date he was reinstated, as period spent on duty.

(2.) It appears that the present respondent along with his younger brother Harsarup Singh and Dharambir Singh and other three persons were charged and subjected to a trial in the case arising out of FIR No.644/2000 registered by PS Sadar Gurgaon (Haryana) under Section 302/201/34/ of the IPC. The learned trial court found them guilty of the charges and convicted and sentenced all of them by its order dated 30th August, 2006.

(3.) At the time of conviction, the respondent was posted as Assistant Sub-Inspector. On his conviction and sentence by the Criminal Court, the respondent was dismissed from service by the petitioner vide order dated 22nd December, 2006 under Article 311(2) of the Constitution of India.